DR. MILIND JHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner in WP(C) No.25 of 2016 seeks an appropriate Writ or direction in the nature of Mandamus directing the Respondents No.1 and 2 to recognize the MD (General Medicine) Degree, awarded to him by Respondent No.4, SMIMS, having been admitted to the said Course in the academic year 2012-13 and graduated in the year 2015, in a manner consistent with the directions in Paragraph 54(iv) of the Judgment of this Court, in WP(C) No.24 of 2015 dated 25-05-2016.

(2.) By filing WP(C) No.27 of 2016, the Petitioner-Institute seeks an appropriate Writ, Order or direction to the Respondent No. 1, to grant recognition to the Degrees awarded to students admitted in the academic years 2012-13 and 2013-14 and who completed their Courses in the year 2015 and 2016 respectively, in the disciplines of MD (General Medicine), MD (Paediatrics), MS (ENT) and students admitted in the academic year 2012-13, 2013-14 and 2014-15 in MD (Psychiatry) in a manner consistent with the direction of this Court in Paragraph 54(iv) of the Judgment of this Court in WP(C) No.24 of 2015 which reads as follows;

(3.) Thus, the issue involved in both the Writ Petitions being similar they are disposed of by this common Judgment.